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“NFAC”

Assessment ProceduresSection 144BSection 144B48,618 judgments

The decision most relied on for NFAC is Tecumseh Products India (P.) Ltd. v. DCIT (174 Taxmann.com 1203), cited in 43 judgments on BharatTax.

Leading authorities on NFAC

Tecumseh Products India (P.) Ltd. v. DCIT
174 Taxmann.com 1203 · 2025 · High Court
43
citing judgments

Where the National Faceless Assessment Centre (NFAC) and the Joint Assessing Officer (JAO) have concurrent jurisdiction, a notice issued by the JAO under Section 148 of the Income Tax Act is valid, provided no prejudice is caused to the assessee.

Aggarwal v. NFAC
127 Taxmann.com 637 · High Court
34
citing judgments

Denying a personal hearing when specifically requested, especially after a search and during a pandemic, violates the principles of natural justice. The assessment and appellate proceedings themselves were conducted during the COVID-19 pandemic.

Hire Purchase (P.) Ltd. v. NFAC
128 Taxmann.com 190 · High Court
34
citing judgments

Failure to grant a personal hearing to an assessee when income is likely to be varied based on submitted evidence violates the principles of natural justice and renders the assessment order invalid.

Prem Brothers Infrastructure LLP v. NFAC
142 Taxmann.com 38 · 2022 · High Court
32
citing judgments

When initiating penalty proceedings, the Assessing Officer (AO) must specify the limb of the charge, indicating whether the penalty is for concealment of income or furnishing inaccurate particulars. This requirement is essential for valid penalty proceedings.

Vinodkumar Lakshmipathi v. CIT (Appeals) NFAC
145 Taxmann.com 235 · 2022 · ITAT
21
citing judgments

The ITAT held that failure to file Form 67 by the due date for filing the return of income is not fatal to the claim for foreign tax credit. The appellate authority can condone the delay in filing Form 67.

Alrameez Construction (P.) Ltd. v. NFAC
152 Taxmann.com 382 · 2023 · ITAT
14
citing judgments

Penalty under Section 270A for under-reporting or mis-reporting of income cannot be sustained if additions are made under Section 56(2)(x) and the penalty notice fails to specify the limb under which proceedings are initiated.

Sanjay Gupta v. CIT
366 ITR 18 · 2014 · High Court
13
citing judgments

When the quantum of income is remanded to the Assessing Officer, the issue of penalty for undisclosed income should also be remanded to the Assessing Officer.

Saltwater Studio LLP v. NFAC
157 Taxmann.com 749 · 2023 · Reported
11
citing judgments

A penalty levied for misreporting under section 270A is unsustainable if the Assessing Officer fails to establish how the assessee's case falls within the specific instances of misreporting mentioned in section 270A(9). This requires an application of mind and adherence to the principles of natural justice.

Judgments citing NFAC

Farook Shaikh, North Goa vs. Income Tax Officer, Ward 1(1), North Goa

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 406/PAN/2025[2016-17]Status: DisposedITAT Panaji03 Feb 2026AY 2016-17

Bench: Shri Pavan Kumar Gadalei T A. Nos. 406/Pan/2025 (A.Y.2016-17) Farook Shaikh, National Faceless Vs H.No.961, Assessment Centre, . Near Syndicate Bank, New Delhi-110003. Sanquelim, North Goa-403505, Goa. Pan.No.Fstps6016N (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Assessee By Shri.Sanket Bakshi.Ar Revenue By Smt.Rijula Uniyal.Sr.Dr सुनवाई की तारीख/Date Of Hearing 29.01.2026 घोषणा की तारीख/Date Of Pronouncement 03.02.2026 Order Per Pavan Kumar Gadale Jm: The Appeal Is Filed By The Assesse Against The Order Of National Faceless Appeal Centre (Nfac) Delhi / Cit(A) Passed U/Sec147 R,W,S144 & U/Sec 250 Of The Act. The Assesse Has Raised The Grounds Of Appeal Challenging The Order Of The Cit(A) In Not Condoning The Delay In Filling The Appeal & Sustaining The Addition Of Unexplained Investment U/Sec69 Of The Act By The Assessing Officer. 2. The Brief Facts Of The Case Are That, The Assessee Is In Employment Outside India & Has Not Filed The Return Of Income. The Assessing Officer (Ao) Based On The Information From Ddit(Inv) Bangalore In Respect Of Search

Section 144Section 69

Pronouncement 03.02.2026 ORDER PER PAVAN KUMAR GADALE JM: The appeal is filed by the assesse against the order of National Faceless Appeal Centre (NFAC) Delhi / CIT(A) passed u/sec147 r,w,s144 and U/sec 250 of the Act. The assesse has raised the grounds of appeal challenging the order

Supriya Roy, Agartala vs. ITO, Ward-1, Agartala

ITA 101/GTY/2025[2018-19]Status: DisposedITAT Guwahati03 Feb 2026AY 2018-19

Bench: Shri George Mathan, Jm & Shri Laxmi Prasad Sahu, Am (Through : Virtual Hearing) आयकर अपील सं./Ita No.101/Gty/2025 (निर्धारण वर्ष / Assessment Year 2018-2019) Vs. Ito Ward-1, Agartala Supriya Roy, Ram Thakur Trading, Central Road, Agartala, Tripura-799001 Pan No.: Acbpr 7501 G (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) निर्धारिती की ओर से / Assessee By : Shri Sanjay Mody, Ar राजस्व की ओर से /Revenue By : Shri Santosh Karnani, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 03/02/2026 घोषणा की तारीख/Date Of Pronouncement 03/02/2026 आदेश / Order Per George Mathan, Jm: This Is An Appeal Filed By The Assessee Against The Order Of The Id. Addl./Jcit(A)-2, Chennai, Dated 13.12.2023 For The Assessment Year 2018-2019. 2. At The Time Of Hearing The Ld.Ar Drew Our Attention To Pages 9 To 16 Of The Paper Book Which Was Copy Of The Written Submission Filed. The Same Reads As Follows:- 2

For Appellant: Shri Sanjay Mody, ARFor Respondent: Shri Santosh Karnani, Sr. DR
Section 133ASection 143(3)Section 69A

आयकर अपीलीय अधिकरण, गौहाटी न्यायपीठ, गुवाहाटी IN THE INCOME TAX APPELLATE TRIBUNAL GAUHATI BENCH, GUWAHATI BEFORE SHRI GEORGE MATHAN, JM

Gouri Sankar Patro, Ganjam vs. ITO, Ward-1, Berhampur

In the result, appeal of the assessee is allowed

ITA 700/CTK/2025[2019-20]Status: DisposedITAT Cuttack03 Feb 2026AY 2019-20

Bench: Shri George Mathan & Shri Laxmi Prasad Sahuआयकर अपील सं/Ita No.700/Ctk/2025 (नििाारण वर्ा / Assessment Year : 2019-2020) Gouri Sankar Patro, Vs Ito Ward-1, Berhampur Nandighosh City, Flat No.104, B Block, Badriraj Nagar, Berhampur, Ganjam-760003 Pan No. :Amwpp 5599 B (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) नििााररती की ओर से /Assessee By : Shri Swarajya Sahu, Ar राजस्व की ओर से /Revenue By : Shri Vijay Singh, Sr.Dr सुनवाई की तारीख / Date Of Hearing : 03/02/2026 घोषणा की तारीख/Date Of Pronouncement : 03/02/2026 आदेश / O R D E R Per George Mathan, Jm : This Is An Appeal Filed By The Assessee Against The Order Dated 25.09.2025 Passed By Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2019-2020, Thereby Confirming The Of Penalty Levied U/S 271D Of The Act. 2. It Was Submitted By The Ld.Ar That The Assessee Had Sold Agricultural Land & Had Received Sale Consideration Of Rs.50,008/-. It Was The Submission That The Ao Invoked The Provisions Of Section 269Ss Of The Act & Treated The Same As Loan Of Deposits & Levied Penalty U/S.271D Of The Act. It Was Submission That This Was Not A Loan On Deposits. It Was Prayer That The Penalty As Levied U/S.271D Of The Act May Be Cancelled.

For Appellant: Shri Swarajya Sahu, ARFor Respondent: Shri Vijay Singh, Sr.DR
Section 269SSection 271D

Mathan, JM : This is an appeal filed by the assessee against the order dated 25.09.2025 passed by ld. CIT(A), National Faceless Appeal Centre (NFAC), Delhi for the assessment year 2019-2020, thereby confirming the of penalty levied u/s 271D of the Act. 2. It was submitted by the Ld.AR